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2012 AIR SCW 1727
::(2012) 1 ACC 520
Supreme Court Of India
(From : Madras)
Hon'ble Judge(s):
Aftab Alam,
Anil R. Dave
, JJ
Constitution of India , Art.133— Finding of fact - Interference - Question whether vehicle was insured on date of accident - High Court on evidence holding that it was not - Sound reasons recorded by High Court for reaching such finding - Court refused to interfere. Motor Vehicles Act (59 of 1988) , S.149— (Para 13 14)
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